Section 16 in A.P.J. Abdul Kalam Technological University Act, 2015
16. Appointment, powers and functions of the Registrar.
(1)The Executive Committee shall, with the approval of the Government, appoint a person recommended by a Selection Committee determined by the Executive Committee, with the Chancellor as the Convenor, as my be prescribed by Statutes, to be the Registrar. The first Registrar shall be appointed by the Government.(2)The Registrar shall be the Chief Administrative Officer of the University. He shall be a full-time salaried officer and shall work directly under the superintendence, direction and control of the Vice-Chancellor.(3)The term of service of the Registrar shall be as per the orders relating to the age limit of officers of Universities, issued by the Government from time to time. The qualifications and experience for being selected as the Registrar shall be that as approved by the Government.(4)When the office of the Registrar falls vacant or when the Registrar is, by reason of illness or absence or any other cause, unable to perform the duties of his office for a period not exceeding six months, the Vice-Chancellor shall appoint a suitable person to officiate as the Registrar until a new Registrar is appointed and assume office or the Registrar resumes duty, as the case may be.(5)The Registrar shall act as Convenor of the Board of Governors and the Executive Committee.(6)Subject to the decisions of the authorities of the University, the Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University.(7)The Registrar shall be the custodian of records, the common seal and such other properties of the University as the Board of Governors or the Executive Committee entrusts with him.(8)The Registrar shall prepare and update the Handbook of the Statutes and Regulations approved by the authorities, bodies or committees from time to time, and make it available to all the respective members of the authorities and officers of the University.(9)The Registrar shall receive complaints and suggestions in regard to the improvement of administration and consider them for appropriate action.(10)The Registrar shall exercise such other powers and perform such other duties as provided by or under this Act or as may be prescribed by Statutes or assigned to him, from time to time, by the Vice-Chancellor.(11)The salary and other service conditions of the Registrar shall be prescribed by the Statutes.
